L. UDHAYAKUMAR Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) BY this intra -court appeal, the appellant questions the legality and validity of the order dated 28.02.2014 passed by the learned Single Judge in W.P.No. 7855 of 2013.

(2.) THE ground of challenge before us is that the notification / advertisement No. 257 of the Tamil Nadu Public Service Commission does not provide for submission of the certificate to indicate the Person Studied in Tamil Medium (PSTM) reservation. It is contended that Clause 11 deals with the enclosures to be sent along with the application. In Clause 15 of the Instruction, etc. to Candidates, which deals with the production of evidence for claims made in the application, there is no requirement of the submission of the document. In the OMR form also, the clause dealing with the documents to be produced, also does not prescribe for submission of any certificate or document as required under Clause 4(c) of the notification / advertisement.

(3.) IT is trite law that if the application is not complete in all respects before the last date of submission of the application, the application deserves to be rejected straightaway. In the case on hand, the application of the appellant / petitioner was considered. The appellant / petitioner also participated in the selection process. However, the selection was denied on the ground that he was considered under SC(G) category, not under PSTM reservation, therein he was not found selected.